Section 38(3) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
(3)Any rule made under this section may provide that a breach thereof shall be punishable,-(i) in the case of a rule made with reference to clause (a) of sub-section (2), with imprisonment for a term which may extend to three months, or with fine which may extend to five thousand rupees, or with both;(ii)in the case of a rule made with reference to clause (b) of sub-section (2), with fine which may extend to five thousand rupees;(iii)in the case of a rule made with reference to clause (c) of sub-section (2), with fine which may extend to five hundred rupees.[Tamil Nadu-section 38; Andhra Pradesh-section 38; Assam-section 25; Gujarat-section 39; Jammu and Kashmir-section 23; Karnataka-section 31; Madhya Pradesh-section 37; Maharashtra-section 41; Orissa-section 25; Punjab-section 38; Rajasthan-section 38; West Bangal-section 24.]
